Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(8)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (a)any qualification required of the arbitrator by the agreement of the parties;and